Jaffer Sadique .K.M vs State Of Kerala - Represented By ...
2023 Latest Caselaw 3293 Ker

Crl.MC No.3165/2022                            1/2

                           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                           PRESENT
                         THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
                Thursday, the 23rd day of March 2023 / 2nd Chaithra, 1945
                     CRL.M.APPL.NO.1/2023 IN CRL.MC NO.3165 OF 2022

                      CRIME NO.652/2015 OF BEKAL POLICE STATION,KASARGOD

 LP 13/2019 OF Judicial First Class Magistrate's Court - II, Hosdurg [*corrected
     as Assistant Sessions Court - I, Hosdurg as per order dated 23.03.2023]

   PETITIONER/PETITIONER/ACCUSED:

          JAFFER SADIQUE K.M., AGED 26 YEARS,
          S/O ABDULRAHIMAN, KUNNIL(H) KUNIYA,PERIYA VILLAGE, KASARGOD
          DISTRICT, PIN - 671316.

   RESPONDENT/RESPONDENT/STATE/COMPLAINANT:

          STATE OF KERALA - REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF
          KERALA,
          ERNAKULAM, PIN - 682031.


        Application praying that in the circumstances stated therein the
   High Court be pleased to order to correct and read the name of the court
   as Court of Assistant Sessions Judge - I instead of Judicial Magistrate of
   First Class - II, Hosdurg in the above judgment of Criminal M.C. dated
   01.06.2022 in the interest of justice.


        This Application coming on for orders upon perusing the application
   this court's final order dated 01/06/2022 and upon hearing the arguments
   of M/S.K.REEHA KHADER, RESHMA R.NAIR, Advocates for the petitioner and of
   the PUBLIC PROSECUTOR for the respondent, the court passed the following:

                                            ORDER

This is an application submitted by the petitioner to correct the name of the court mentioned in the memorandum of Crl.M.C. It is pointed out that instead of Court of Assistant Sessions Judge - I, it was wrongly mentioned as Judicial First Class Magistrate's Court - II, Hosdurg in the memorandum of Crl.M.C.

Considering the reasons stated in the application, the prayer sought by the petitioner is granted. Permission is granted to carry out the correction in the memorandum of Crl.M.C. by substituting the name of the court as court of Assistant Sessions Court - I, Hosdurg, instead of Judicial First Class Magistrate's Court - II, Hosdurg.

The Registry is directed to carry out the corresponding corrections in the order passed by this court on 01.06.2022.

 Crl.MC No.3165/2022                 2/2


                                     Sd/- ZIYAD RAHMAN A.A., JUDGE




23-03-2023            /True Copy/                            Assistant Registrar